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Judgment
8 paragraphs · 157 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.194 of 2024, under Section 143 of the Bhartiya Nyaya Sanhita, 2023 and Sections 3, 4, 5 and 6 of the Immoral Traffic (Prevention) Act, 1956, Police Station- Transit Camp, District- Udham Singh Nagar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail by this Court.
Learned State Counsel admits this fact.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.